High Courts26 Aug 2021Allowed
Abdul Jabbar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0171
Code Of Criminal Procedure, 1973 — Section 82(4), 438, 438(2),Indian Penal Code, 1860 — Section 34, 294, 406, 420, 467, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 20 of 84
High Courts26 Aug 2021Allowed
Madanlal Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 306
High Courts26 Aug 2021Allowed
Sonu S/O Fakirchand Suryavanshi Vs State Of M. P
Madhya Pradesh High Court · (2021) 08 MP CK 0168
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394, 397
High Courts26 Aug 2021
Saurabh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0167
Code Of Civil Procedure, 1908 — Section 301(2)
High Courts26 Aug 2021Allowed
Kuwar Singh @ Chattu Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0166
Indian Penal Code, 1860 — Section 34, 325
High Courts26 Aug 2021Allowed
Dileep Baghel Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0165
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Wild Life Protection Act, 1972 — Section 27, 29, 50, 51, 52
High Courts26 Aug 2021Allowed
Devendra Nath Trivedi Vs Shruti Pandya Trivedi And Another
Madhya Pradesh High Court · (2021) 08 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 125(3), 397, 401
High Courts25 Aug 2021Allowed
Kamal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0151
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 5(j)(ii), 6
High Courts25 Aug 2021Allowed
Narendra Kashyap Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0150
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts25 Aug 2021Disposed Of
Dashrath Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0149
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323Arms Act, 1959 — Section 25(1-B)(A)Code Of Criminal Procedure, 1973 — Section 439
High Courts25 Aug 2021Dismissed
Nishant Khare Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0148
Indian Penal Code, 1860 — Section 420, 409Code Of Criminal Procedure, 1973 — Section 438
High Courts25 Aug 2021Disposed Of
Sardar Singh Sahriya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 08 MP CK 0147
Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)
High Courts25 Aug 2021Allowed
Karan Soni @ Guddu Soni Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 25(2)
High Courts25 Aug 2021Allowed
Narendra Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Aug 2021Allowed
Kalla Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 08 MP CK 0144
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts25 Aug 2021Allowed
Abhishek Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0143
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Aug 2021Allowed
Luv @ Chintu S/O. Nitin Singh Rajput & Another Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
High Courts25 Aug 2021Allowed
Prabhulal Gurjar S/O Bhaluram Gurjar Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 437(3), 438, 439Explosives Act, 1884 — Section 5, 9BExplosive Substances Act, 1908 — Section 3, 4
High Courts24 Aug 2021Allowed
Avadhesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0163
Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 399, 400, 402
High Courts24 Aug 2021Allowed
Banesingh S/O Gordhan Singh Sondhiya Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)